DATTATRAYA WAMAN LIMA YE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner is aggrieved by conduction of departmental enquiry against him and consequential imposition of punishment.

(2.) The petitioner contends that he was appointed as a Cashier in State Bank of India on 22nd October, 1960. He worked in the said capacity till September, 1974. He was promoted as Office In charge at Dondgaon Sub-Office of State bank of India. Thereafter he was promoted as Officer Grade II. He worked as accountant for one and half years and was thereafter made Field Officer and was transferred to Dongerkheda. The petitioner was appointed as Branch Officer of agricultural Development Bank. It is contended that on 1-1-1977 he was promoted as Sub-Accountant and was transferred and posted to Kamgaon branch. Thereafter the petitioner was transferred from Dongerkheda Agricultural development Bank and was posted at Aurangabad Branch and while he was serving at Aurangabad he was suspended by an order dated 7-1-1982.

(3.) A departmental enquiry was instituted against him mainly on four charges which are :